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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Tripura - Subsection

Section 151(4) in The Tripura Co-operative Societies Act, 1974

(4)Save as provided in this Act no appeal shall lie against any order, decision or award passed in accordance with this Act; and every such order, decision or award shall be final and where any appeal has been provided for, any order passed on appeal shall be final and no further appeal shall lie against it.